(2)Notwithstanding the provisions contained in sub-section (1), a person who has not been able to prefer the claim before the Forest Settlement Officer under section 6 or before the publication of the notification under section 19 may institute a suit in the District Court for the award of compensation for any rights extinguished under that sub-section within six months of the publication of the notification under section 19 and the Court may, if it is satisfied that he had such rights and there was sufficient cause for not preferring the claim before the Forest Settlement Officer within the period referred to in sub-section (1), award compensation.
